M. VENKATRAM REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri D.Jagan Mohan Reddy, learned counsel for the petitioners and learned Government Pleader for Land Acquisition. With their consent, this Writ Petition is disposed of at the admission stage.

(2.) This Writ Petition is filed to declare the action of respondent Nos.2 to 4 in interfering with the peaceful possession of the petitioners over an extent of land admeasuring 719.62 square yards in Sy.Nos.648 and 649 of Uppal Kalan Village and Mandal, Medchal-Malkajgiri District, covered by notification No.GHMC-160, No.C/132/2021, dated 06.08.2021, as illegal.

(3.) A perusal of impugned notice dated 25.06.2021 would reveal that respondent No.4 has issued the said notice to the petitioners requesting them to give consent and handover the affected portion of the property. Vide letter dated 01.07.2021, the petitioners informed respondent No.4 that they have objection for the proposal of acquisition of their land. Thereafter, respondent No.3 has issued a notification dated 06.08.2021 under Section 11 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short, the Act) and the petitioners have submitted their objections on 13.09.2021. Thereafter, an enquiry under Section 15(1) of the Act was fixed on 21.10.2021.